David Ponnudaiyar vs Rohini
2021 Latest Caselaw 3783 Mad

                                                                             CRL.R.C.(MD).No.96 of 2017


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 15.02.2021

                                                       CORAM

                           THE HONOURABLE MR.JUSTICE K.MURALI SHANKAR

                                              CRL.R.C.(MD).No.96 of 2017
                                                        and
                                              CRL.M.P(MD)No.837 of 2017

                 1.David Ponnudaiyar
                 2.Sundaraiah
                 3.Pichaiyammal Arumaimani
                 4.Daniel Rajasundaram                                       : Petitioners


                                                           Vs.


                 Rohini                                                      : Respondent

                 PRAYER : Criminal Revision has been filed under Section 397 r/w 401 of
                 Cr.P.C, to set aside the judgment passed in Crl.A.No.17 of 2016, dated
                 30.09.2016 on the file of the learned IV Additional District Sessions Judge,
                 Tirunelveli dismiss the appeal and confirmed the order passed in D.V.O.P.No.14
                 of 2015, dated 05.02.2016 on the file of the learned Judicial Magistrate Court,
                 Vallioor and acquit the petitioner.


                            For Petitioners       : Mr.R.J.Karthick

                            For Respondent        : Mr.S.Senthil Sankaranathakumar



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                 1/4
                                                                               CRL.R.C.(MD).No.96 of 2017


                                                    ORDER

The Criminal Revision Case is directed against judgment passed in

Crl.A.No.17 of 2016, dated 30.09.2016 on the file of the learned IV Additional

District Sessions Judge, Tirunelveli, confirming the order passed in D.V.O.P.No.

14 of 2015, dated 05.02.2016 on the file of the learned Judicial Magistrate Court,

Vallioor.

2.When the matter is taken up for hearing today (i.e.15.02.2021), the

learned counsel for the petitioners would represent that the matter is going to be

settled and that the petitioners are willing to withdraw the revision. The learned

counsel for the petitioners has also endorsed in the petition, seeking permission

of this Court to withdraw the revision.

3.The learned counsel for the respondent is present.

4.The endorsement made by the learned counsel for the petitioners is

recorded.

5.In view of the above, the Criminal Revision case is dismissed as

withdrawn. Consequently, connected Miscellaneous Petition is closed.

                                                                               15.02.2021

                 Index    : Yes/No
                 Internet : Yes/No
                 das
http://www.judis.nic.in



                                                                CRL.R.C.(MD).No.96 of 2017




                 To

1.The IV Additional District Sessions Judge, Tirunelveli.

2.The Judicial Magistrate Court, Vallioor.

3.The Section Officer, Criminal Section, Madurai Bench of Madras High Court, Madurai.

http://www.judis.nic.in

CRL.R.C.(MD).No.96 of 2017

K.MURALI SHANKAR, J.

das

CRL.R.C.(MD).No.96 of 2017 and CRL.M.P(MD)No.837 of 2017

15.02.2021

http://www.judis.nic.in